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CASE NO.: Appeal (civil)  3857 of 2003

PETITIONER: UNION OF INDIA & ORS

RESPONDENT: K. GURUDASAN  & ORS

DATE OF JUDGMENT: 19/02/2008

BENCH: H.K. SEMA & MARKANDEY KATJU

JUDGMENT: JUDGMENT

O R D E R

CIVIL APPEAL NO. 3857 OF 2003 WITH  Civil Appeal NO. 3858 of 2003; Civil Appeal NO. 3859 of 2003  SLP(C) NO. 23467 of 2004; SLP(C) NO. 23468 of 2004

       During the pendency of these appeals, a similar question has been considered by the  Constitution Bench of this Court in M. Nagaraj & Ors. Vs. Union of India & Ors.  (2006) 8 SCC 212.  In view of the conclusion arrived at by the Constitution Bench in  paragraphs 121 and 122 of M. Nagaraj case (supra), these appeals have become  infructous and are, accordingly, dismissed as infructuous.